RAJASEKHAR Vs. GULBARGA UNIVERSITY

JUDGEMENT

(1.) Petitioner was provisionally admitted to M.Sc., Course in seats reserved in favour of children of 'freedom fighter'. Later on University, not being satisfied with material placed on record that he is a son of freedom fighter, informed, through Annexure-C, that his case will not fall within the purview of Section 6 of the Karnataka State Universities Act, 1976 (hereinafter referred to as the 'Act') and has accordingly returned his application.

(2.) Under Sub-section (2) of Section 6 of the Act, University, may, by a special or general directions of State Government, reserve seats for admission of students belonging to Scheduled Castes and Scheduled Tribes, socially and educationally backward classes, nominees of Central Government, defence personnel, ex-servicemen and their children or wards and children of freedom fighters. Likewise, University may grant exemption from payment of fees or boarding, lodging or other charges or from all fees and charges or provide special scholarships to such students in whose favour reservation is made under Sub-section(2) of Section 6 Vide Section 6(3) of the Act. Explanation appended to Section 6 reads thus :-

(3.) Contention of Sri M. Rama Bhat, learned Counsel for petitioner, is that participation in accession of erstwhile Hyderabad State with Union constitute "national movement" hence, his case squarely falls within the meaning of 'freedom fighter' and eligible for admission.